Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 68] [Entire Act] State of Gujarat - Subsection Section 68(c) in The Bombay Tenancy and Agricultural Lands Act, 1948 (c)to decide any dispute under sections 32 to 32R (both inclusive);]
